Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 40] [Entire Act] Union of India - Subsection Section 40(2) in The Wakf Act, 1995 (2)The decision of the Board on a question under sub-section (1) shall, unless revoked or modified by the Tribunal, be final.
